High Courts13 Oct 2026
Syed Kaja Vali & Ors. Vs Boyapati Atish & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2628
Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,381 judgments · page 24 of 1,770
High Courts13 Oct 2026
Janapareddy Srinivasa Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2625
Constitution of India-Article 226, 14 and 16
High Courts13 Oct 2026Disposed Of
Manikyam Arish Ahemmad Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2652
Wakf Act, 1995Andhra Pradesh Wakf Managing Committee (Constitutions, Functions and Duties) Regulations, 2009Unified Waqf Management, Empowerment, Efficiency and Development Act, 1995-Section 63
High Courts13 Oct 2026Disposed Of
Katakam Swathi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2649
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts13 Oct 2026Disposed Of
Ramavath Eswar Naik Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2648
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991Constitution of India-Article 226, 14, 16, 21, 311CPC-Section 151
High Courts13 Oct 2026Disposed Of
Golla David Raju Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2646
Constitution of India-Article 226, 14 and 16CPC-Section 151
High Courts13 Oct 2026Disposed Of
Aswa Satyanarayana Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2214
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 94, 348, 256(3)Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 91, 311, 233, 233(3)Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d)
High Courts13 Oct 2026Allowed
Dayam. Bhaskara Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2210
Constitution of India-Article 226, 14, 16, 21Prevention of Corruption Act, 1988-Sections 13(2)(e) read with 13(1)(e)CPC-Section 151
High Courts13 Oct 2026
A Nirmal Babu Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2207
Cr.P.C-Section 437, 438, 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Oct 2026
B. Muni Prabhakar Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2506
Constitution of India-Article 226, 14, 16, 21CPC-Section 151
High Courts12 Oct 2026Dismissed
APSRTC, Ananthapuramu Dist, Rep. By Its Regional Manager Vs U Thippaiah & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2516
Indian Penal Code-Sections 337, 338CPC-Section 151, Order 41, 41 Rule 33Motor Vehicles Act, 1988-Section 173
High Courts12 Oct 2026Disposed Of
Ravi Kumar Pallavolu Vs The Union Of India & Ors.
Andhra Pradesh High Court · 2025 INSC 117
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts12 Oct 2026Disposed Of
Atkuri Gayatri & Anr. Vs The Reserve Bank Of India & Ors.
Andhra Pradesh High Court · 2025 INSC 117
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts12 Oct 2026
Challa Prasanna Kumar Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2529
Constitution of India-Article 226, 14CPC-Section 151
High Courts12 Oct 2026
Shaik Ameer Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2528
Constitution of India-Article 226, 14, 16, 21Rights of Persons with Disabilities Act, 2016-Section 20, 2(s)CPC-Section 151
High Courts12 Oct 2026
Chatarajupalli Vijaya Lakshmi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2527
Constitution of India-Article 226CPC-Section 151Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 324(4), 351(2)
High Courts12 Oct 2026
Namepally Naresh Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2525
BharatiyaNagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)
High Courts12 Oct 2026
Masana Alias Tadiboyina Alias Rajya Lakshmi Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 2524
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 3(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v), 18
High Courts12 Oct 2026
Elari Sireesh Kumar Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 10 AP CK 2523
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Andhra Pradesh Excise Act, 1968-Sections 34(a), 11(2), 14(2), 15(1), 34(1)(ii)Evidence Act-Sections 24, 25, 26, 28, 29, 30
High Courts12 Oct 2026
United India Insurance Co. Ltd Vs Tatikonda /Tadikonda Syamala Devi & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2522
Indian Penal Code-Section 304-ACPC-Order 41, 41 Rule 33, Section 151Motor Vehicles Act, 1988-Section 173